The Andhra Evangelical Lutheran ... vs Andhra Evangelical Lutheran Church,
2024 Latest Caselaw 1945 AP

Andhra Pradesh High Court - Amravati

The Andhra Evangelical Lutheran ... vs Andhra Evangelical Lutheran Church, on 1 March, 2024

HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

MAIN CASE No. W.A.No.1053 of 2023

PROCEEDING SHEET

Sl.

DATE ORDER No.

08. 01.03.2024 I.A.No.1 of 2023

This application is filed for leave to prefer a writ appeal against the judgment and order dated 12.09.2023 passed in W.P.No.10891 of 2021.

We have heard learned counsel for the applicants.

For the reasons mentioned in the Application and those as were urged at the time of hearing, the Application is allowed. Leave as prayed for is granted.

I.A.No.2 of 2023

In the present application, the applicant seeks condonation of 6 days delay in preferring the appeal.

We have gone through the application as also heard learned counsel for the parties.

We find that sufficient cause has been shown for getting the delay condoned.

Accordingly, the application is allowed and the delay is condoned.

DHIRAJ SINGH THAKUR, CJ NINALA JAYASURYA, J

kbs